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Master Directions

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Apr 01, 2024
Master Direction on Counterfeit Notes, 2024 – Detection, Reporting and Monitoring

Master Direction on Counterfeit Notes, 2024-Detection, Reporting and Monitoring RBI/2024-25/
DCM (FNVD)/ G4 / 16.01.05 / 2024-25 April 01, 2024 The Chairman/ Managing Director /Chief Executive Officer
All Banks Dear Sir / Madam, Master Direction on Counterfeit Notes, 2024 - Detection, Reporting and Monitoring

Master Direction on Counterfeit Notes, 2024-Detection, Reporting and Monitoring RBI/2024-25/
DCM (FNVD)/ G4 / 16.01.05 / 2024-25 April 01, 2024 The Chairman/ Managing Director /Chief Executive Officer
All Banks Dear Sir / Madam, Master Direction on Counterfeit Notes, 2024 - Detection, Reporting and Monitoring

Apr 01, 2024
Master Direction – Scheme of Penalties for bank branches and Currency Chests for deficiency in rendering customer service to the members of public

DCM (CC) No.G-1/ 03.44.01/ 2024-25 April 01, 2024 The Chairman/Managing Director/Chief Executive Officers All banks Madam / Dear Sir, Master Direction – Scheme of Penalties for bank branches and Currency Chests for deficiency in rendering customer service to the members of public In terms of the Preamble to and Section 45 of the RBI Act, 1934 and Section 35 A of the Banking Regulation Act, 1949; Reserve Bank of India issues guidelines / instructions for realising the objectives of Clean Note Policy and enhancing the operational efficiency as part of currency management. In order to ensure that all bank branches provide proper customer service, the Bank has formulated a Scheme of Penalties for bank branches including Currency Chests, for deficiency in rendering customer service to the members of public.

DCM (CC) No.G-1/ 03.44.01/ 2024-25 April 01, 2024 The Chairman/Managing Director/Chief Executive Officers All banks Madam / Dear Sir, Master Direction – Scheme of Penalties for bank branches and Currency Chests for deficiency in rendering customer service to the members of public In terms of the Preamble to and Section 45 of the RBI Act, 1934 and Section 35 A of the Banking Regulation Act, 1949; Reserve Bank of India issues guidelines / instructions for realising the objectives of Clean Note Policy and enhancing the operational efficiency as part of currency management. In order to ensure that all bank branches provide proper customer service, the Bank has formulated a Scheme of Penalties for bank branches including Currency Chests, for deficiency in rendering customer service to the members of public.

Apr 03, 2023
UPDATED: 15 May, 2023
Master Direction - Facility for Exchange of Notes and Coins (Updated as on May 15, 2023)

RBI/2023-24/97 DCM (NE) No.G-2/08.07.18/2023-24 April 03, 2023 (Updated as on May 15, 2023) The Chairman/The Managing Director/ The Chief Executive Officer All Banks Madam/Dear Sir, Master Direction – Facility for Exchange of Notes and Coins In exercise of the powers conferred under Section 35A of the Banking Regulation Act, 1949, read with sections 28, 38, 39, 58(1) and 58(2)(q) of the Reserve Bank of India Act, 1934, the Reserve Bank of India being satisfied that it

RBI/2023-24/97 DCM (NE) No.G-2/08.07.18/2023-24 April 03, 2023 (Updated as on May 15, 2023) The Chairman/The Managing Director/ The Chief Executive Officer All Banks Madam/Dear Sir, Master Direction – Facility for Exchange of Notes and Coins In exercise of the powers conferred under Section 35A of the Banking Regulation Act, 1949, read with sections 28, 38, 39, 58(1) and 58(2)(q) of the Reserve Bank of India Act, 1934, the Reserve Bank of India being satisfied that it

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Page Last Updated on: August 23, 2024

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